GSRTC Vs. HETIBEN

JUDGEMENT

(1.) ALL these appeals arise of the common judgment and order dated 01.09.1994 passed by the Motor Accident Claims Tribunal, Bhavnagar in M.A.C.P. No.180/1985, 195/1985, 234/1985, 235/1985, 237/1985, 279/1985 to 281/1985 whereby, the claim petitions were partly allowed.

(2.) THE facts in brief are that on 29.06.1985, in the noon hours, Lavjibhai Nathubhai Desai and seven other persons were going to Palitana from Mehsana in a Jeep bearing registration no. GAQ 5291, which was driven by Lavjibhai Desai at the relevant time. When they were about to reach Vallabhipur, an ST bus bearing registration no. GRU 7427 dashed the said Jeep. As a result of the said accident, four persons, including the driver Lavjibhai, expired and the remaining persons sustained severe injuries. THE legal heirs of the deceased and the injured persons filed claim petitions before the Tribunal, which came to be partly allowed, by way of the common impugned award. Hence, these appeals.

(3.) NO other contention has been raised by learned counsel for the appellants.